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[Cites 0, Cited by 0] [Section 79A(2)] [Section 79A] [Entire Act]

State of Gujarat - Subsection

Section 79A(2)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)that the Corporation are not in possession of or interested in any immovable property for the benefit of which, the term, condition or obligation was agree to, entered into or imposed.]